Section 26(8) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(8)The management of all the the private ferries, which yield income of more than Rs. 2,000 except those, which have been entrusted to Zila Panchayat, will be performed by the Gram Sabha.(B)Taking over land - [Section 194, U.P.Z.A. & L.R. Act] - All such land in which the rights of bhumidhar and sirdar are ceased under the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and Bhumi Prabandhak Samiti have obtained the right to take possession on it under Section 194 of the above Act.(C)Land vested under Section 29-C of the Uttar Pradesh Consolidation of Holdings Act, 1953. - The land contributed for public purpose under the U.P. Consolidation of Holdings Act, 1953, from that date to which the tenure-holder has obtained possession in the allocated ckaks, shall be vested in Gram Sabha.(D)Land declared surplus under the provisions of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 and settled by the State Government to Gram Sabha under Section 27 (1) of the above Act. - The State Government shall settle out of the surplus land in a village in which no land is available for community purposes or in which the land as available is less than 15 Acres with the Gram Sabha of that village so however that the total land in the village available for community purposes after such settlement does not exceed 15 Acres. The land so settled with the Gram Sabha shall be used for planting trees, growing fodder or for such other community purposes, as may be prescribed. [Vide Section 27 (1) of U.P. Imposition of Ceiling on Land Holdings Act, 1960].
